GOUTAM PAL Vs. DILIP KUMAR PAL

JUDGEMENT

(1.) This revisional application is at the instance of the defendants in Title Suit No. 768 of 1999 pending before the learned IVth Bench in the City Civil Court at Calcutta is directed against the order dated July 15, 2015 passed by the learned Court below. By the impugned order the learned Court below rejected the application of the defendants petitioners for recalling of the order dated October 27, 2014 whereby the learned Court below dismissed their application for amendment of the written statement as they were not present when the said amendment application was taken up for hearing.

(2.) From the impugned order it appears that one of the grounds for rejecting the prayer of the defendants petitioners for recalling of the order dated October 27, 2014 is that the defendants had not paid the cost of Rs. 500/ - to the opposite party plaintiff in terms of the order dated December 11, 2014.

(3.) From the impugned order it appears that the opposite party plaintiff had no objection to the prayer of the defendants petitioners for recalling of the order dated October 27, 2014.